Gujarat High Court
Nankubhai Merambhai vs The State Of Gujarat on 29 July, 2025
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
NEUTRAL CITATION
C/CA/3865/2025 ORDER DATED: 29/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3865 of
2025
In F/CROSS OBJECTION NO. 18638 of 2025
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NANKUBHAI MERAMBHAI
Versus
THE STATE OF GUJARAT & ANR.
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Appearance:
MR NITIN M AMIN(126) for the Applicant(s) No. 1
MR SANJAY M AMIN(130) for the Applicant(s) No. 1
MS FORAM TRIVEDI, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1,2
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CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
and
HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 29/07/2025
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)
1. By this application, the applicant has prayed for condoning the delay of 131 days caused in preferring the captioned cross objection.
2. Issue Rule, returnable forthwith. Ms Foram Trivedi, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents.
3. Mr Nitin M. Amin, learned advocate for the applicant states that the first appeal filed by the State Government has been admitted which, is arising out of the Land Acquisition Reference case no.21 of 2004. It is submitted that the applicant, is the original claimant. After the judgment was rendered, the issue was deliberated and after which, the steps were taken and the appeal came to be filed with a delay of 131 days. Request is made to Page 1 of 2 Uploaded by RAVI PRAVINCHANDRA PATEL(HC01068) on Wed Jul 30 2025 Downloaded on : Wed Jul 30 22:41:21 IST 2025 NEUTRAL CITATION C/CA/3865/2025 ORDER DATED: 29/07/2025 undefined condone the same.
4. Ms Foram Trivedi, learned Assistant Government Pleader urges for passing appropriate order.
5. Having regard to the averments made so also the oral submissions and considering the length of delay and explanation offered, this Court, is of the opinion that delay of 131 days caused in filing the captioned cross objection deserves to be condoned and is hereby condoned.
6. Civil application succeeds and is accordingly allowed. Rule is made absolute to the aforesaid extent. No order as to costs.
(SANGEETA K. VISHEN,J) (MOOL CHAND TYAGI, J) RAVI P. PATEL Page 2 of 2 Uploaded by RAVI PRAVINCHANDRA PATEL(HC01068) on Wed Jul 30 2025 Downloaded on : Wed Jul 30 22:41:21 IST 2025